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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(5)The infirm power injected into the grid by a generating unit of a generating station during the testing, prior to COD of the unit shall be paid at Charges for Deviation for infirm power injected into the grid, consequent to testing, for a period not exceeding 6 months or the extended time allowed by the Commission in the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access and related matters) Regulations, 2009, as amended from time to time, subject to ceiling of Cap rates corresponding to the main fuel used for such injection as specified below:
Domestic coal/ Lignite/Hydro L1.78 / kWh sent out
APM gas as fuel L2.82/ kWh sent outup to 31.3.2014 and thereafter,L5.64/ kWh sent out
Imported Coal L3.03 / kWh sent out
[RLNG [Substituted 'RLNG Rs 8.24 / kWh sent out' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).] L8.00 / kWh sent out]